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[Cites 0, Cited by 0] [Section 118(1)] [Section 118] [Entire Act]

State of Karnataka - Subsection

Section 118(1)(e) in Karnataka Police Act, 1963

(e)is guilty of any violation of duty for which no punishment is expressly provided by any other law in force, shall, on conviction be punished with imprisonment for a term which may extend to three months or with fine which may extend to one hundred rupees, or with both.